BANDANA THAPPA Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With the consent of learned counsel for the parties the petition is admitted to hearting and taken up for final disposal.

(3.) Petitioner's husband is stated to have died on 16.09.2007 while working as a teacher in the Education Department. He left behind his widow and two minor children aged 5 and 6 years. Seeking benefit of SRO 43, the petitioner applied for being appointed on compassionate grounds. Her grievance is that she satisfies the eligibility set out in the rules, except for the fact that she had crossed the upper age limit of 37 years. It is on this ground that appointment has been denied to the petitioner. She has placed on record certain orders passed by the Government, granting relaxation in upper age limit while appointing the dependants of the deceased employees who died in harness. Petitioner claims parity with those persons.